Section 70 in The U.P. Contract Labour (Regulation Abolition) Rules, 1975
70. Deductions from wages [Sections 21 and 35 (2) (1)].
- Wages shall be paid without any deductions of any kind except those specified by the State Government by general or special order in this behalf or permissible under the Payment of Wages Act, 1936 (Act No. 4 of 1936).
